Section 36(2)(a) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Madhya Pradesh - Subsection

Section 36(2)(a) in M.P. Vat Rules, 2006

(a)if he is liable to pay tax ordinarily of rupees fifteen thousand per quarter or rupees sixty thousand per annum or above but less than rupees twenty five lacs shall pay,-

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State of Madhya Pradesh - Subsection

Section 36(2)(a) in M.P. Vat Rules, 2006